Sumanto Chatterjee @ Sumanta ... vs The State Of Jharkhand
2025 Latest Caselaw 1732 Jhar

Jharkhand High Court

Sumanto Chatterjee @ Sumanta ... vs The State Of Jharkhand on 15 January, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr.M.P. No. 1477 of 2024
                         ---------

Sumanto Chatterjee @ Sumanta Chatterjee, aged about 40 years, S/o Late Bharat Chatterjee, Resident of Village-Onda (Brahmanpara), Near Panchayat Office, P.O.-Onda (Brahman Para), P.S.: Onda, District: Bankura, West Bengal ..... Petitioner Versus

1.The State of Jharkhand

2.Momita Chatterjee W/o Sumanto Chatterjee @ Sumanta Chatterjee, D/o Ashim Kumar Mukhopadhyay, R/o Railway Quarter no. 276/C, Hospital Colony, P.O.-Patherdih, P.S. Sudamdhi, Dist-

     Dhanbad                             ..... Opp. Parties
                         ----------

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

---------

For the Petitioner : Mr. Sharad Kaushal, Advocate For the State : Mr. Vineet Kr. Vashistha, Spl.P.P. For the O.P.No.2 : Mr. Saibal Kumar Laik, Advocate

---------

05/15.01.2025 Heard Mr. Sharad Kaushal, learned counsel on behalf of the petitioner, Mr. Vineet Kr. Vashistha, Spl.P.P. on behalf of the State and Mr. Saibal Kumar Laik, learned counsel for the O.P. No.2.

2. Petitioner-Sumanto Chatterjee @ Sumanta Chatterjee and the O.P.No.2-Momita Chatterjee, along with her daughter Ms. Hiya Chatterjee are also present in the Court.

3. Learned counsel for the petitioner submitted that the petitioner is ready to hand over the Demand Draft of Rs.10,00,000/- (Rupees Ten Lac) to the O.P. No. 2, which has been drawn on State Bank of India, Chasnala, Jharia.

It is further submitted that the petitioner is still ready to open Fixed Deposit in the name of the daughter of O.P. No.2 in any Nationalised Bank for a period of Five (05) years provided the daughter accompanies him to the concerned Bank.

4. The learned counsel for the O.P. No.2 has submitted that he will furnish details of Bank Account of O.P. No.2 and her daughter to the learned counsel for the petitioner as well as the petitioner during course of the day.

5. Under the circumstances, learned counsel for the petitioner is directed to hand over the Demand Draft of Rs.10,00,000/- (Rupees Ten Lacs) to the O.P. No.2, namely Momita Chatterjee in the open Court in presence of learned counsel for the O.P. No.2, who shall identify the O.P.No.2 and her daughter and the O.P.No.2 shall put her signature on the margin of the ordersheet of the Court. The learned counsel for the petitioner shall also file supplementary affidavit, enclosing the photocopy of the Demand Draft of Rs.10,00,000/- (Rupees Ten Lacs) and shall also file affidavit with regard to opening of Fixed Deposit in the name of daughter of the petitioner and the O.P. No.2 of Rs.5,00,000/- (Rs. Five Lacs).

6. The said amount will be adjusted in due course in the light of the judgment dated 23.01.2024, passed by this Court in Criminal Revision No. 821 of 2020.

7. The personal appearance of the parties is dispensed with for the present.

8. Put up this case on 5th February, 2025, awaiting compliance by the parties.

(Sanjay Prasad, J.) s.m.